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Union of India - Section

Section 16 in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979

16. Right to recover loans and advances.-

The right to recover any loans or advances made before the appointed day by the State of Haryana or Uttar Pradesh to any local body, society, agriculturist, or other person in the transferred territories shall belong to the State to which the territories are transferred.